Section 45(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)The meeting called under sub-section (1) shall be presided over by the Collector or such officer not below the rank of a Deputy Collector as the Collector may by order in writing appoint in this behalf. The Collector or such officer shall, when presiding over such meeting, have the same powers as the President when presiding over a meeting of the Zilla Parishad has, but shall not have the right to vote:Provided that, notwithstanding anything contained in [sub-section (2) or (10) of section 111, the Collector or the officer presiding over such meeting may, for reasons recorded in writing which in his opinion are sufficient, refuse to adjourn such meeting, or as the case may be, adjourn such meeting.] [This portion was substituted for the portion beginning with 'sub-section (2)' and ending with 'adjourn such meeting' by Maharashtra 35 of 1963, Section 14(1).]
